SARATH Vs. PRASANTH

JUDGEMENT

(1.) Appellant who is the claimant in OP(MV) No.1292/2012 of Motor Accident Claims Tribunal, Kottayam [hereinafter referred to as 'Tribunal'] has filed this appeal seeking enhancement of compensation awarded by the Tribunal.

(2.) On 30/10/2011 while the appellant was riding a scooter through the public road, another motor cycle bearing registration No.KL-36/5941 ridden by the 1st respondent hit on the motor cycle ridden by the appellant and in the said accident, the appellant sustained grievous injuries. Accident occurred due to the rash and negligent riding of R1, who was the rider-cum-registered owner of the offending motor cycle. R2 is the insurer of the offending vehicle. Appellant approached the Tribunal seeking compensation of Rs.37,32,633.00. By the impugned award, the Tribunal awarded a sum of Rs.11,82,000.00 as compensation with interest at 8.5% per annum. Aggrieved by the inadequacy of the sum awarded, appellant has come in appeal seeking enhanced compensation.

(3.) Notice served to respondents. Heard the learned counsel for both sides and gone through the materials placed on record.